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State of Jharkhand - Section

Section 250 in Bihar Education Code, 1961

250. Remonstrance.

- Before a teacher turns to punishment he will naturally commence with a remonstrance and reasoning and will show his disapproval, which may in itself suffice to meet the case. A warning in many cases will be found to be sufficient especially if it is accompanied by entry of the boys' name in the conduct register.(G.O. no. 1695rE., dated the 17th September 1915.)